- The Competent Authority may at any time within six months from the date of the order passed by it under these rules on its own motion rectify any mistake or error apparent on the face of the record and shall within the like period rectify any such mistake or error which has been brought to its notice by an applicant for the grant of quarry :Provided that no such rectification having or purported to have a prejudicial effect on another application for the grant of the quarry lease/[trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] shall be made unless the Competent Authority have given to such applicant notice of its intention to do so and have allowed him reasonable opportunity of being heard.
